SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23  ||  SC: Custodial Confession Alone Cannot Justify Preventive Detention  ||  SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms  ||  Gujarat HC: CIC Cannot Order Suo Motu Disclosure of PM Modi’s Degree under RTI Act  ||  MP HC: FIR Cannot Be Quashed Merely for Not Specifying Accused’s Role  ||  MP HC: Joint Family Status Alone Does Not Establish Existence of Joint Family Funds  ||  MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates  ||  Allahabad High Court: Hookah Bars cannot Operate in UP; Clean Air Prevails over Trade  ||  P&H HC: High Court’s Inherent Powers Cannot Be Used to Entertain a Second Revision  ||  Delhi HC: Magistrate Must Examine Complainant, Hear Accused Before Taking Cognisance    

US Supreme Court Dismisses Microsoft 's Interval Licensing Patent Appeal - (06 Oct 2015)

U.S. Supreme Court has dismissed a bid by Microsoft Co-Founder Paul Allen to revive several patent claims against AOL, Apple, Google and Yahoo over software pop-up notifications. The patents, held by Allen's Interval Licensing, relate to pop-ups that computer and smartphone users regularly see.

Tags : U.S. SUPREME COURT   MICROSOFT  AOL   APPLE   GOOGLE   YAHOO  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved